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Madhya Pradesh High Court issues notices to the Centre and the State on diamond mining in Buxwah
Madhya Pradesh High Court issues notices to the centre and the State on diamond mining in Buxwah
June 23, 2021 Jabalpur Madhya Pradesh
The Division Bench of Madhya Pradesh High Court bench issued notice to the Centre and the State Governments apart from the other Respondents vision bench of Madhya Pradesh High Court issues notice to the Central Government and the State Government besides the other respondents after being not be convinced with the arguments of State Government Counsel that the permission Of National Tiger Conservation Authority (NTCA) and the State Wildlife Board were not required before the allotment of 382 hectares of the land of Tiger Corridor at Buxwah Forest in Chhatarpur District to M/S Essel Mining and Industry Limited for the Diamond Mining.
In the petition filed by Ramit Basu, Harshwardhan Melanta and Pankaj Kumar, to the Division Bench of Chief Justice Mohammad Rafiq and Justice V K Shukla came up with a reply from the respondents side within the duration of four weeks, when the matter will come up for the hearing again.
The Petition contended that the 382 hectare land has been given to the company in question for the fifty years on lease and during the mining, 2.5 lakhs trees of the rain forests will be felled . Besides that the adjacent land to it to the Panna National Park and the part of the tiger corridor The permission of the National Tiger Conservation Authority(NTCA) and the Madhya Pradesh Wildlife Board was sought before the allotment of land to the Company.
Further in addition to it they added that the cutting of trees would be creating ecological balance in the region, wildlife in the Buxwah forests would be jeopardised and the environment would be damaged beyond the repair.
The counsel for the State Government sought to conver the court that the prior permission of the National tiger Conservation Authority or the Madhya Pradesh Wildlife Board was not a prerequisite for the Allotment of the Land but the Judges were not the Convinced and ordered that the notices to be issued to all the respondents seeking their response to the Petition.
The Secretary , Ministry of Forest and the Environment , Principal Secretary, Mining, PrincipalSecretary, Forest, Principal Chief Conservator of forests(PCCF) of the State Government , Chhattarpur Collector, National Tiger Converstion Authority(NTCA) , Manager Director of the M/s Essel Mining and Industry limited have been made a party in the case.Advocate from the petitioners side Anshuman Singh appeared in the case.
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